Section 521(b) in The Orissa Municipal Corporation Act, 2003
(b)shall remove any dust, ashes, refuse, rubbish or trade refuse or any excrementitious or polluted matter, otherwise than in conformity with requirements of any public or written notice at the time being in force under Section 517 or use, for the removal of any excrementitious or polluted matter, any vehicle or vessel not having proper covering for preventing the escape of any portion of the contents thereof or of the stench therefrom;
